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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(j) in The Companies (Cost records and audit) Rules, 2014

(j)Cost of pollution control jobs carried out by contractor at its premises shall be determined at invoice or agreed price including duties and taxes, and other expenditure directly attributable thereto net of discounts (other than cash discount), taxes and duties refundable or to be credited. This cost shall also include the cost of other resources provided to the contractors.